- The following registration fee shall be payable by applicants for registration as money-lenders:-(i)where the money-lender carries on money lending business for a sum not exceeding five thousand rupees in one calendar year-Rupees ten;(ii)where the money-lender carries on money lending business for a sum exceeding five thousand rupees but not exceeding ten thousand rupees in one calendar year-rupees fifteen;(iii)where the money-lender carries on money lending business for a sum exceeding ten thousand rupees but not exceeding fifteen thousand rupees in one calendar year-rupees twenty; and(iv)where the money-lender carries on money lending business for a sum exceeding fifteen thousand rupees in one calendar year-rupees twenty five.
